R. C. NANDA Vs. KARAMJIT SINGH

JUDGEMENT

(1.) Petitioners have filed an eviction petition on the ground of bonafide requirement under Sec. 14(1)(e) of Delhi Rent Control Act, 1958.

(2.) Said petition was filed way back on 3/6/2010 and though applications seeking leave to defend have been filed by the concerned respondents, but the arguments have yet not taken place on account of the fact that some miscellaneous applications, in the interregnum, have been moved by the parties.

(3.) The case is now, reportedly, fixed for 31/8/2024.